SANGEETA CHANDRA, J. - (1.) This writ petition has been filed by the petitioner challenging the order dated 04.06.2015 passed by the Additional Director of Secondary Education and the order dated 23.09.2015 again passed by the same authority and the order dated 29.09.2015 passed by the District Inspector of Schools, Deoria. It also prays for a direction in the nature of mandamus commanding the respondents not to interfere in the functioning of the petitioner as officiating Principal of the Institution.
(2.) Brief facts of the case are that there is one Secondary Institution, namely Janta Inter College, Rampur Karkhana, district Deoria governed by the U.P. Intermediate Education Act 1921, the Payment of Salaries Act, 1971 and UP Secondary Education Service Selection Board Act, 1982. One post of Principal fell vacant sometime in the year 2009-2010 in the said Institution and a requisition was sent to the Service Selection Board and the Board sent the name of one Shri Prabhat Kumar Jha, Hostel Superintendent, Government Inter College, Varanasi after due selection, as Principal of the College on 18.03.2010. The District Inspector of Schools, Deoria thereafter, issued an order dated 06.05.2010 asking respondent No. 6 herein, the Manager of the Institution to ensure joining of Prabhat Kumar Jha, the regularly selected candidate.
(3.) At this point of time, the senior most lecturer in the college, Shri Hari Shankar Pandey was officiating as Principal and he challenged the selection of Prabhat Kumar Jha by filing Writ Petition No. 25554 of 2010. Because of the litigation pending in this Court, Prabhat Kumar Jha did not join and Hari Shankar Pandey continued to officiate on the post of Principal till his superannuation on 30.06.2014. Before he was due to retire, the Management by its letter dated 20.03.2014 sent a requisition to the Office of the District Inspector of Schools for forwarding it to the Selection Board in quadruplicate in the proforma given in Appendix 'A'.;